Section 50(3) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(3)No penalty shall be imposed unless the person concerned is given a notice, in writing-(a)informing him of the grounds on which it is proposed to impose a penalty; and(b)giving him a reasonable opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the imposition of penalty mentioned therein, and, if he so desires, of being heard in the matter.
